Section 38(1) in National Company Law Tribunal Rules, 2016
(1)Any notice or process to be issued by the Tribunal may be served by post [or by courier] [Inserted by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).] or at the e-mail address as provided in the petition or application or in the reply;
